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Allahabad High Court judgments, 2024

431 judgments · page 9 of 22

High Courts11 Jun 2024Dismissed

Raja Ram Vs Ram Asrey

Allahabad High Court · (2024) 06 AHC CK 0009

Code of Civil Procedure, 1908 — Section 107, Order 6 Rule 2, Order 6 Rule 4, Order 18 Rule 3, Order 18 Rule 3(A), Order 41 Rule 27Evidence Act, 1872 — Section 79, 90A, 90A(1), 90A(2)
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High Courts05 Jun 2024Allowed

Vimal Rajput Vs State Of U.P. Thru. Addl. Chief Secy. Home

Allahabad High Court · (2024) 06 AHC CK 0012

Code of Criminal Procedure, 1973 — Section 167(2), 167(2A), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 19, 20, 23, 24, 27A, 29, 36A, 36AC, 36A(3), 37, 68Anti Hijacking Act, 2016 — Section 12(1), 12(2), 12(3)
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High Courts31 May 2024Allowed

Rajesh And Others Vs State

Allahabad High Court · (2024) 05 AHC CK 0009

Indian Penal Code, 1860 — Section 34, 201, 302, 364Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 25, 27
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High Courts30 May 2024Allowed

Triloki Nath Vs J.D.C.And Others

Allahabad High Court · (2024) 05 AHC CK 0012

Consolidation of Holdings Act, 1953 — Section 11(1), 12, 48(1)Hindu Adoptions and Maintenance Act, 1956 — Section 6, 7, 11, 16
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High Courts30 May 2024Dismissed

Subedar Vs State Of U.P.

Allahabad High Court · (2024) 05 AHC CK 0010

Indian Penal Code, 1860 — Section 34, 302, 307Code Of Criminal Procedure, 1973 — Section 161, 313
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